SEEMA RANI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal is directed against award dated 12.9.2008 passed by Railway Claims Tribunal, Chandigarh Bench, Chandigarh (for short 'the Tribunal'). While adjudicating claim, the Tribunal observed as under:

(2.) LEARNED counsel for the appellants has submitted that the appellants are aggrieved against the impugned order on two accounts. Firstly, in respect of order of deposit of compensation in the Nationalised Bank by way of FDR and secondly, for not granting interest from the date of filing of claim petition.

(3.) LEARNED counsel for the respondent, however, could not dispute the proposition of law laid down in the aforesaid judgments.